(1)The Director General shall proceed expeditiously with the conduct of the investigation and in critical circumstances, may record a preliminary finding regarding serious injury or threat of serious injury to the domestic industry as a result of increased imports of an originating good.(2)The Director General shall issue a public notice regarding such preliminary findings and send a copy of the public notice to -(a)the Central Government, in the Ministry of Commerce and Industry and in the Ministry of Finance;(b)the Government of Japan.
